Section 2(5) in The M.P. Foreign Liquor Rules, 1996
(5)[ "Officer-in-charge" means an officer of the excise department not below the rank of Sub-Inspector appointed as officer in charge in respect of an F.L. 9, F.L. 9A, F.L. 10A, F.L. 11 licence or foreign liquor warehouse;] [Substituted by Notification No (4) B-1-35-2002-CTD-V, dated 2-3-2002.]
